State Of U.P. Thru. Secy. Deptt. ... vs Mateen-Uz-Zafar & Others
2021 Latest Caselaw 7337 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 163 of 2020
 

 
Appellant :- State Of U.P. Thru. Secy. Deptt. Vocational Edu. &Skill &Anr
 
Respondent :- Mateen-Uz-Zafar & Others
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- Mohd.Ateeq Khan,Mohammad Danish,Mohd. Mansoor,Shivam Sharma
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Dinesh Kumar Singh,J.

The case is taken up through video conferencing.

Mr. Manjive Shukla, learned Additional Chief Standing Counsel appearing for the appellant informs that the special appeal was filed against the judgment and order dated 30.9.2019 passed in Writ Petition No. 545 (SB) of 2006; Mateen-Uz-Zafar and others vs. State of U.P. and others. The judgment dated 30.9.2019 has been reviewed by the order dated 18.1.2021, as such, the judgment under challenge is no more in existence, therefore, the special appeal has become infructuous.

The special appeal is accordingly dismissed as infructuous.

[Dinesh Kumar Singh, J.] [Ritu Raj Awasthi, J.]

Order Date :- 8.7.2021

Santosh/-